MASMUM ABBAS Vs. COMMISSIONER (RURAL DEVELOPMENT) LUCKNOW

JUDGEMENT

(1.) Heard Shri K.S. Rastogi, learned counsel for the petitioner and Shri Uttam, learned standing counsel, who has accepted notice on behalf of the respondents.

(2.) Shri Rastogi has brought to notice to this Court an order dated 20.09.2019 passed in Writ Petition No.25992 (S/S) of 2019 - Vishnu Kumar Rawat and 2 Ors. v. Commissioner (Rural Development) Lucknow and Ors. It has been submitted that the same impugned order which is in respect of the petitioner herein was the subject matter against the petitioners of Writ Petition No.25992 (S/S) of 2019.

(3.) A Coordinate Bench this Court after considering the submissions of the respective parties came to the conclusion that the show cause notice issued to them and the manner in which the same was dealt with, could not be sustained and, therefore, after considering the same, it has set aside the order dated 31.08.2019 and liberty has been granted to the District Magistrate, Hardoi to proceed with the matter and pass a speaking and reasoned order after considering the reply of the petitioners within next fifteen days.